PREM PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) Instant writ petition is filed under Article 226 of the Constitution of India by the petitioner, who is Proprietor of Material Testing Laboratory namely 'Venus Testing and Research Laboratory' at Bina, District-Sagar seeking following reliefs :

(2.) Bureau of Indian Standard (in short 'BIS') has framed Laboratory Reorganization Scheme including a condition that the laboratory should have accreditation to IS/ISO/IEC-17025 in respective field of testing such as mechanical, electrical, chemical or microbiological and the accreditation body should be a full member of 'Asia Pacific Laboratory Accreditation Corporation' (hereinafter referred to as 'APLAC') and/ or 'International Laboratory Accreditation Corporation' (hereinafter referred to as 'ILAC').

(3.) The petitioner has challenged the aforesaid condition in the present petition mainly on the ground that in the Bureau of Indian Standards Act, 1986 and the rules formulated thereunder, there is no provision for obtaining the accreditation certificate from a body, which is full member of APLAC or ILAC and, therefore, there is no justification in imposing such a condition in the scheme and the same is in contravention of the provision of Sec. 4 of BIS Act.